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Judgment
The petitioners seek quashing of case FIR No. 159/2021 of Police Station Vijay Vihar for offence under Section 498A/406/506/34 IPC & 4 Dowry Prohibition Act on the ground that the complainant de facto (respondent no. 2) has settled the disputes with the petitioners.
Statements of parties have already been recorded by the concerned Joint Registrar.
The respondent no.2 is present through videoconferencing today and is identified by IO/Inspector Aadesh Kumar. I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. Marriage between petitioner no.1 and respondent no.2 stands already dissolved by way of decree of divorce. No child was born from wedlock of petitioner no.1 and respondent no.2 .The respondent no.2 submits that she has received complete full and final settlement amount in lieu of her entire stridhan and maintenance. Respondent no.2 submits that she does not wish to continue prosecution of petitioners.
Having spoken with respondent no.2, I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.
Therefore, the petition is allowed and FIR No. 159/2021 of Police Station Vijay Vihar for offence under Section 498A/406/506/34 IPC & 4 Dowry Prohibition Act as well as proceedings arising out of the same are quashed.